FIGHTER ORAM Vs. STATE OF ORISSA

JUDGEMENT

(1.) In this appeal the convict-appellant, assails the judgment dated 18.05.2007 passed by the learned Sessions Judge, Keonjhar in S.T. Case No.6 of 2007 convicting him u/s.302 of the Indian Penal Code, 1986 (hereinafter referred to as 'I.P.C.' for the brevity) and sentencing him to undergo imprisonment for life.

(2.) The case of the prosecution in brief is that the occurrence took place on 13.09.2006. On that date, the informant and the deceased were sitting on the verandah. The accused with another came there and dragged the deceased to the village road and assaulted him with the handle of an axe, as a result of which, the deceased expired. Prior to this incident, the accused had quarreled with the wife of the deceased. This incident was reported to the police and, in due course, after completion of investigation charge-sheet was submitted and the accused was put to trial.

(3.) To prove its case prosecution has examined as many as seven witnesses including the wife of deceased, out of whom P.Ws.1, 2 and 3 are the eye witness of the occurrence.